Section 2(f) in The Haryana Motor Vehicles Rules, 1993
(f)"Passenger" for the purposes of Chapters V and XII means any person travelling in a public service vehicle other than the driver or the conductor of such vehicle or any other employee of the permit holder while on duty;(ff)[ "police officer" means an officer of the police not below the rank of an Assistant Sub-Inspector;] [Added by Haryana Notification No. S.O.131/C.A.59/1988/Ss.28, 38, 65, 93, 96, 107, 111, 138, 176 and 213/2003 dated 29.10.2003.]
